Full Judgment Text
NON-
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7449 OF 2011
Tata Mills (A unit of the National Textile
Corporation Limited) ……….Appellant
Versus
Tata Housing Development Co. Ltd. ……...Respondent
WITH
CIVIL APPEAL NO. 7450 OF 2011
J U D G M E N T
Dr. B. S. CHAUHAN, J.
In view of our judgment pronounced today in Civil Appeal
No. 7448 of 2011 ( The National Textile Corporation Ltd. v.
Nareshkumar Badrikumar Jagad & Ors. ), these appeals also stand
dismissed. However, appellant is given time upto 31.12.2011 to vacate
the premises. Appellant shall file a usual undertaking within four
weeks from today to hand over peaceful and vacant possession to the
respondent.
……………………….J.
(P. SATHASIVAM)
………………………J.
(Dr. B.S. CHAUHAN)
New Delhi,
September 5, 2011